SUNDARESHAN Vs. STATE OF KERALAR

JUDGEMENT

(1.) The petitioners are the accused Nos.1 to 4 in Crime No.647/2018 of Kottiyam Police station, Kollam District. The aforesaid crime was registered alleging offences punishable under Ss. 419,468,471 r/w. Sec. 34 of the Indian Penal Code (IPC).

(2.) The Prosecution case is as follows:

(3.) Heard Smt. Hemalatha, the learned counsel for the petitioners and Sri.C.S.Hrithwik, the learned Public Prosecutor for the State.